Gujarat High Court
Wockhardt Hospital Limited vs Metas Of Seventh-Day Adventist on 21 November, 2017
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/CA/15081/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 15081 of
2017
In CIVIL APPLICATION NO. 15042 of 2017
In FIRST APPEAL NO. 3769 of 2017
WOCKHARDT HOSPITAL LIMITED....Applicant(s)
Versus
METAS OF SEVENTH-DAY ADVENTIST....Respondent(s)
Appearance:
MR MIHIR THAKORE AND MR KS NANAVATI, SENIOR ADVOCATES WITH
MR NANDISH CHUDGAR, MS PRIYAL PARIKH & MR RAHEEL PATEL
ADVOCATES FOR NANAVATI ASSOCIATES, ADVOCATE for the Applicant(s)
No. 1
MR MIHIR JOSHI SENIOR ADVOCATE WITH MR TANVISH BHATT AND MR
JAY KANSARA FOR M/S WADIAGHANDY & CO, ADVOCATE for the
Respondent(s) No. 1
CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 21/11/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Mr. Mihir Thakore, learned Senior Advocate appearing with Mr. Nandish Chudgar, learned advocate for the applicant, after arguing the matter for some time, requests to adjourn this application to 28.11.2017.
Stand over to 28.l1.2017.
(ANANT S.DAVE, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Nov 21 23:06:09 IST 2017 C/CA/15081/2017 ORDER (BIREN VAISHNAV, J.) pvv Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Nov 21 23:06:09 IST 2017